Section 866 in Rules under the United Provinces Excise Act, 1910
866. Form of licence and licence fee for running a brewery.
- [(1) The fee for the grant or renewal of a licence in Form B-l shall be as under :(i)For breweries having an yearly production upto 5,000 kilo litres .... Rs. 5,000 (Rs. Five thousand only).(ii)For breweries, having an yearly production of over 5,000 kilolitres and upto 10,000 kilolitres .... Rs. 10,000 (Rs. Ten thousand only).(iii)For breweries having an yearly production of over 10,000 kilo litres, the fee shall be increased by Re. 1 (Rupee One only) per kilo litre.(2)No brewer shall bottle the beer produced in his brewery without having obtained a licence for the bottling of foreign liquor.] [Substituted by Notification No. 1962, dated 19th April, 1974, published in U.P. Gazette (Extraordinary), dated 26th April, 1974.]
